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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The General Provident Fund (Orissa) Rules, 1938

(3)[ (a) The authority competent to grant the advance shall be as specified below :
  Type of cases   Authority competent to sanction advance
1. Where the advance applied for does not exceed half the amountat the credit of the subscriber and previous advances, if any,have been fully repaid   Head of office both in the case of gazetted andnon-gazetted employees, provided that in the cases ofnon-gazetted employees, the Head of office may authorise aGazetted Officer of his office to sanction the advance.
2. When any or all of the above mentioned conditions are notfulfilled   Head of Department; provided that in the caseof non-gazetted employees the Head of Department may authorise aGazetted Officer of his office to sanction the advance.
(b)In the case of employees of the office of a Head of Department or department of the Secretariat, the Head of Department or the Secretary of the department as the case may be shall be competent to sanction the advance. In case of non-gazetted employees the Head of Department of the secretary of the department, as the case may be, may authorise a gazetted officer of the department to sanction the advance.]